Section 3(3) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(3)The scheme may further provide that a contravention of any provision thereof shall be punished with imprisonment for such term as may be specified (but in no case exceeding three months in respect of a first contravention or six months in respect of any subsequent contraventions), or with fine which may extend to such amount as may be specified (but in no case exceeding five hundred rupees in respect of a first contravention, or one thousand rupees in respect of any subsequent contraventions) or with both imprisonment and fine and if the contravention is continued after conviction with a further fine which may extend to one hundred rupees for each day on which the contravention is so continued.
